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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(2)(b) in Tripura Town and Country Planning Act, 1975

(b)allocate areas or zones of land for use-
(i)for residential, commercial, industrial and agricultural purposes,
(ii)for public and semi-public open spaces, parks and play-grounds;
(iii)for such other purposes as the Planning Authority may think fit;